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Judgment
15 paragraphs · 253 wordsSuresh Kumar Kait, J
Crl. M.A. 11758/2020 (Exemption)
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C. 1715/2020
Vide the present petition, petitioners seek direction for quashing of FIR No. 1687/2015 dated 27.11.2015 registered at Police Station Tilak Nagar and consequent proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for the State and by counsel for respondent no.2 and with the consent of counsel for parties, present petition is taken up for final disposal.
Petitioner no.1 and respondent no. 2 got married on 03.12.2014 as per Hindu rites and rituals. Due to extreme incompatibilities between petitioners and respondent no.2, they started living separately from 22.03.2020.
Petitioners and respondent No. 2 have entered into an amicable settlement vide settlement deed dated 16.09.2019
Complainant is present in person through video conferencing and has been identified by SI Tinku Shokeen of Police Station Tilak Nagar and submits that matter has been settled and she does not wish to prosecute the matter any further.
Taking into account the aforesaid facts, this Court is inclined to quash FIR as no useful purpose would be served in prosecuting petitioners any further.
For the reasons afore-recorded, FIR No. 1687/2015 dated 27.11.2015 registered at Police Station Tilak Nagar and consequent proceedings emanating therefrom are quashed.
The petition is, accordingly, allowed and disposed of.
The order be uploaded on the website forthwith. Copy of the order be also forwarded to the learned counsel through email.